AASHISH Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this first application u/S. 439 of Cr.P.C. for grant of bail.

(2.) The petitioner has been arrested on 25/7/2019 by Police Station Ochhapur, District Sheopur (M.P.) in connection with Crime No. 26/2019, registered in relation to the offence punishable u/S. 8/18 of the NDPS Act.

(3.) Learned Panel Lawyer for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.